Numazar Dorab Mehta And Ors vs The Assam Company India Limited ...
2023 Latest Caselaw 1470 Cal/2

OD-12
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE



                                     EC/51/2019


                        NUMAZAR DORAB MEHTA AND ORS
                                      VS
              THE ASSAM COMPANY INDIA LIMITED (FORMERLY KNOWN AS
                          THE ASSAM COMPANY LIMITED)


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 3rd July, 2023 Appearance:

Mr. A. Banerjee, Adv.

...for decree-holder.

The Court:- The judgment debtor remains unrepresented. The decree-holder

seeks an adjournment to take instructions as to whether any purpose would be

served in keeping this proceeding pending.

In view of the fact that the decree for possession has been executed and the

only question remains for ascertainment of mesne profits which is pending before

the Trial Court, let this matter appear under the heading 'For Withdrawal' on 17

July, 2023.

(RAVI KRISHAN KAPUR, J.)

SK.